COURT ARCHIVE

Allahabad High Court judgments, 2003

2,325 judgments · page 92 of 117

High Courts27 Mar 2003Dismissed

Kunwar Baldevji Vs XIth Additional District Judge and Others

Allahabad High Court · AIR 2004 All 99 : (2003) 3 AWC 2504 : (2003) 3 RCR(Civil) 172 : (2003) 2 RCR(Rent) 41

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

High Courts27 Mar 2003Disposed Of

State of U.P. Vs Presiding Officer, Labour Court II and Another

Allahabad High Court · (2003) 3 AWC 2119 : (2003) 97 FLR 1055 : (2003) 3 UPLBEC 2312 : (2003) 2 UPLBEC 1285

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25J

High Courts27 Mar 2003Dismissed

Hira Lal Tiwari Vs State of U.P. and Others

Allahabad High Court · (2003) 2 AWC 1459 : (2003) 1 AWC 1459

Constitution of India, 1950 — Article 226

High Courts27 Mar 2003Allowed

Anand Sagar Vs State of U.P.

Allahabad High Court · (2003) 03 AHC CK 0111

High Courts27 Mar 2003Allowed

Jaisu and Anr. Vs State of U.P.

Allahabad High Court · (2003) 03 AHC CK 0099

Penal Code, 1860 (IPC) — Section 366, 376

High Courts27 Mar 2003Dismissed

Rajendra Singh Yadav Vs Inspector General Police,CRPF,Lucknow & Ors.

Allahabad High Court · (2003) 03 AHC CK 0092

Central Reserve Police Force Act, 1949 — Section 11

High Courts27 Mar 2003Dismissed

U.P. Avas Evam Vikas Parishad Vs B.B. Mathur and Another

Allahabad High Court · (2003) 2 AWC 1691

Land Acquisition Act, 1894 — Section 18, 23(2)

High Courts27 Mar 2003Allowed

Islam alias Kallu Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1316

Criminal Procedure Code, 1973 (CrPC) — Section 446, 446(2)Penal Code, 1860 (IPC) — Section 364, 367

High Courts27 Mar 2003

Banwari and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2047

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34

High Courts26 Mar 2003Dismissed

Tulsi and Another Vs State of U.P. and Others

Allahabad High Court · (2004) CriLJ 88 : (2003) 4 RCR(Criminal) 524

Criminal Procedure Code, 1973 (CrPC) — Section 319, 61

High Courts26 Mar 2003Dismissed

Jagpal Dhaka and Another (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2234

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 324, 34, 394, 397

High Courts26 Mar 2003Allowed

Jai Prakash Industries Ltd. Vs Lalit Bhasin

Allahabad High Court · (2003) 2 AWC 1561 : (2003) 45 SCL 31

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies Act, 1956 — Section 10, 397, 398

High Courts26 Mar 2003Allowed

Sobaran Singh and Anr. Vs State of U.P.

Allahabad High Court · (2003) 03 AHC CK 0109

Penal Code, 1860 (IPC) — Section 302, 34

High Courts26 Mar 2003Disposed Of

Shiv Pujan Nisliad Vs State of U.P. and others

Allahabad High Court · (2003) 03 AHC CK 0100

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 256

High Courts26 Mar 2003Dismissed

Bhadauria Gram Sewa Sansthan, Baliapur Lakshmanpur, Fatehpur Vs Asstt.Commissioner, Sales-Tax, Allahabad Division, Allahabad and Others

Allahabad High Court · (2003) 03 AHC CK 0097

Uttar Pradesh Trade Tax Act, 1948 — Section 2(i), 7D

High Courts26 Mar 2003Dismissed

Kaushal Kumar and Others Vs Union of India and Others

Allahabad High Court · (2003) 03 AHC CK 0094

Constitution of India, 1950 — Article 226

High Courts26 Mar 2003Dismissed

Har Narain Singh Vs Joint Director of Consolidation and Others

Allahabad High Court · (2003) 3 AWC 1836 : (2003) 94 RD 622

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 52A

High Courts26 Mar 2003Allowed

Smt. Durga Verma Vs State of U.P. and Others

Allahabad High Court · (2003) 3 AWC 2164

High Courts26 Mar 2003Allowed

Vivek Chaudhary Vs Allahabad Development Authority and Others

Allahabad High Court · (2003) 3 AWC 2165 : (2003) 3 UPLBEC 2105

High Courts26 Mar 2003Allowed

Universal Construction Co. Vs State of U.P.

Allahabad High Court · (2003) 6 AWC 5312

Arbitration Act, 1940 — Section 20, 21, 30, 33, 34Civil Procedure Code Amendment Act, 1999 — Section 32(1)Civil Procedure Code, 1908 (CPC) — Section 115, 15